COMMISSIONER OF INCOME TAX Vs. GLENMARK PHARMACEUTICALS LTD

JUDGEMENT

(1.) This appeal under Sec. 260A of the Income Tax Act, 1961 ("the Act" for short) challenges the order dated 27.2.2015 passed by the Income Tax Appellate Tribunal, Mumbai ("the Tribunal" for short). This appeal relates to the Assessment Year 2009-10.

(2.) The Revenue has urged following questions of law for our consideration:-

(3.) Regarding Question No. (1):-